AFSANA KHATOON Vs. ALI HUSSAIN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The claimants are the appellants before this Court and they have preferred this Miscellaneous Appeal for enhancement of the award dtd. 19/8/2016 passed in Title (M.V.) Suit No. 329 of 2012 by the District Judge-III-cum M.A.C.T., Dhanbad, whereby the claimants/appellants have been awarded compensation to the tune of Rs.4,79,000.00 along with simple interest @6% per annum from the date of filing of the claim application i.e. 17/12/2012 till the realization of the amount within a period of 60 days from the date of the order, failing which, penal interest @ 9% per annum shall be calculated after expiry of 60 days.

(3.) Learned counsel for the appellants has assailed the impugned award for enhancement of the compensation amount on various grounds which are as follows :-